Section 23(5) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(5)Nothing in this section shall permit the distraint and sale of following, namely :-(i)the necessary wearing apparel, cooking vessels, beds, and bedding of the defaulter and his wife and children, and such personal ornaments as cannot be parted with by any woman in accordance with her religious usage;(ii)tools of artisans, implements of husbandry except an implement driven by mechanical power and such cattle and seed-grain as may, in the opinion of the Registrar be necessary to enable the defaulter to earn his livelihood as such;(iii)articles set aside exclusively for the use of a religious endowment.
